ASIM BHATTACHARYA Vs. SASWATI BHATTACHARYA CHAKRABORTY

JUDGEMENT

(1.) The hearing stems from an application filed by the petitioner praying for revision of the order being No. 25 dated 07.03.2003 passed by the learned Additional District Judge, 3rd Court, Alipore in Misc. Case 3 of 2002 arising out of MAT Suit No. 28 of 2001.

(2.) The circumstances leading to the present revision are that the O.P./wife instituted the said suit for divorce and filed an application under section 24 of the Hindu Marriage Act, 1955, being registered as Misc. Case 3 of 2002, on 15.01.2002 praying for alimony pendente lite @ Rs. 3,000/- p.m. and litigation cost of Rs. 5,000/-. After considering the facts, circumstances and evidence on record, the learned Court below, by the impugned order, granted Rs. 2,000/- p.m. as alimony pendente lite and Rs. 5,000/- as litigation cost.

(3.) Being aggrieved by and dissatisfied with the said order, petitioner/husband has preferred the present revision.